Supreme Court - Daily Orders
Union Of India vs Ic-46298N Lieutenant Colonel Mukul Dev on 1 May, 2015
Bench: T.S. Thakur, R. Banumathi
1
ITEM NO.28 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Diary No(s). 9660/2015
UNION OF INDIA & ORS. Appellant(s)
VERSUS
IC-46298N LIEUTENANT COLONEL MUKUL DEV Respondent(s)
(with appln. (s) for condonation of delay in filing appeal and
office report)
Date : 01/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Ms. Pinky Anand, ASG,
Mr. R.Balasubramanian, Adv.
Mr. Pranav Kumar, Adv.
Mr. Deepak Goel, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
In view of this Court's order dated 23.03.2015 passed in Civil Appeal No. D 41835 of 2014 (Union of India and Ors. Vs. Mukul Dev) this application for leave to appeal is dismissed. The question of law is however left open.
Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.05.07 10:08:55 IST Reason:(Shashi Sareen) (Veena Khera) Court Master Court Master (Signed order is placed on the file) 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D 9660 OF 2015 UNION OF INDIA AND ORS. ... Appellant(s) Versus IC-46298N LIEUTENANT COLONEL MUKUL DEV ... Respondent(s) O R D E R Heard.
Delay condoned.
In view of this Court's order dated 23.03.2015 passed in Civil Appeal No. D 41835 of 2014 (Union of India and Ors. Vs. Mukul Dev) this application for leave to appeal is dismissed. The question of law is however left open.
...................J. (T.S.THAKUR) ...................J. (R.BANUMATHI) New Delhi, May 1st, 2015.